ANIL KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Husband arraigned as an accused in the FIR captioned above, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the FIR and subsequent proceedings because they have compromised the matter. He has arraigned his wife as 2nd respondent.

(2.) Ld. Counsel for the parties submitted that the parties have resolved the criminal dispute between them and seek quashing of the FIR mention above and closure of all consequential proceedings.

(3.) Ld. Additional Advocate General contended that the High Court could not quash FIR solely based on the settlement/compromise between the complainant and the accused, without even considering the gravity and seriousness of the offences alleged against the accused person because the offences alleged were against the society at large and not restricted to the personal disputes between the parties.